Sanjay Kumar Dwivedi, J. - (1.) Heard the learned counsel for the appellant, learned counsel for respondentRailway.
(2.) The appellant, who is applicant in case No. OA-I/RNC/2015/0001, Check list No. 2912150015 is aggrieved by the Judgment dated 5.10.2016 passed by the learned Member (Judicial) and Member (Technical) of the Railway Claims Tribunal (hereinafter referred to as 'the Tribunal') by which the Tribunal dismissed the application of the applicant.
(3.) The facts of the case are that the consignment of HSD Oil was booked vide Invoice 4, RR No.262001246 dated 17.12.2012 from Visakh to Ranchi Road in Tank Wagon No. WR 916553. The product was transshipped to Tank Wagon No. NFR 40040810122 and this wagon arrived at the destination station on 26.6.2013 after more than six months with seal in broken condition. The actual dip measurement was found to be 233.5 cm against 245.2 cm. The Joint dip measurement was taken by the applicant's staff along with Railway's commercial staff as RPF personnel were not there at the destination station.;